Section 330(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)When any street has been levelled, metalled, tarred or asphalted, paved, made good, lighted, drained, chanelled and flagged to the satisfaction of the Commissioner, he shall, if so required by the persons liable for the greater part of the expenditure on such street by notice put up in any part of such street, declare the same to be a public street. The said street shall thereupon become a public street.
